Delhi High Court - Orders
Bdr Builders And Developers Pvt.Ltd vs Mahamaya Exports Pvt. Ltd & Ors on 7 November, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 1/2022
BDR BUILDERS AND DEVELOPERS PVT.LTD.
.....Decree Holder
Through: Mr. Prashant Mehta, Ms. Prachi
Kohli, Ms. Diksha Goswami, Ms.
Niharika Tiwari, Mr. Nitin Bajaj,
Advs.
versus
MAHAMAYA EXPORTS PVT. LTD & ORS.
.....Judgement Debtors
Through: Mr. Vivek Gurnani, Panel Counsel for
ED with Mr. Kanishk Maurya, Adv.
Mr. J Rajesh, Mr. Arsalan Ahmed,
Mr. Yashwardhan Agarwal, Mr. Md.
Adil Khan, Advs. for JD No. 1
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 07.11.2025
1. Learned counsel for the judgment-debtors states that the matter is covered by the judgment of Perkins Eastman Architects DPC & Ors. vs. HSCC (India) Ltd. (2020) 20 SCC 760 and similar line of judgments.
2. Mr. Mehta, learned counsel for the decree-holder requests for a short accommodation.
3. Mr. Gurnani, learned counsel appears on behalf of the Enforcement Directorate and states that a Status Report has been filed.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2025 at 21:01:11
4. Though not necessary, however, at request of the learned counsel for the decree-holder, the arbitral record be summoned, digitized and annexed with the file of the Court.
5. Parties are at liberty to take copies of the same in accordance with High Court Practice Directions.
6. Let the reply be filed by the decree-holder before the next date of hearing.
7. List on 22.12.2025.
JASMEET SINGH, J NOVEMBER 7, 2025/sp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2025 at 21:01:11